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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4)(ii) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007

(ii)In case the Officer does not produce vouchers in support of accommodation charges, his claim shall be limited to 80% of the entitled rates.